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Nilesh Ravindra Haldankar vs Tv 9 Marathi, Through It Chief ...
2026 Latest Caselaw 3396 Bom

Citation : 2026 Latest Caselaw 3396 Bom
Judgement Date : 4 April, 2026

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Bombay High Court

Nilesh Ravindra Haldankar vs Tv 9 Marathi, Through It Chief ... on 4 April, 2026

IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL JURISDICTION

SUIT (L) NO. 32381 OF 2025 IN INTERIM APPLICATION (L) NO. 32389 OF 2025

Perused Praecipe dated 04.04.2026 submitted by Advocate for Plaintiff and contents mentioned therein.

On considering contents of Praecipe, in the interest of justice, by way of super last chance, time granted to remove office objections in Suit and Interim Application and get the same registered and / or numbered, by uploading / filing compliance praecipe, is extended till 18.04.2026, failing Suit and Interim Application to stand rejected for non-removal of office objections under O.S. Rule 986.

Date : 04.04.2026 Prothonotary and Senior Master

 
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